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Jammu & Kashmir High Court

Rattan Singh And Ors vs State Of J&K And Others on 20 July, 2020

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                              Sr. No. 202


               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU
                            (Through Video Conference)

                                                      CM No. 8479/2019 in
                                                      WP(C) No. 3004/2019

Rattan Singh and ors.                                           ...Petitioner(s)

                          Through:- None.

                          v/s

State of J&K and others                                        ....Respondent(s)

                          Through:- Ms. Seema Shekhar, Sr. AAG
                                     (through voice call from residence)




Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                        ORDER
CM No. 8479/2019

This is an application seeking vacation of interim directions passed by this Court on 19.08.2019, the same reads as under:-

"Issue notice in the main petition, as also in CM, returnable within six weeks.
In the meantime, subject to objections from the other side and till next date of hearing, it is ordered that impugned Tender Notices dated 18.07.2019 & 30.07.2019 shall not be finalized. List along with OWP No. 899/2018 on 01.10.2019."

It is stated in the application that no tender notice has ever been issued for execution of work of carriage of food grains as projected by the petitioners before the Hon'ble Court and in case interim directions passed by the Hon'ble Court are not vacated, irreparable loss would be caused to the answering respondents as well as to the rationees of the hilly and remote districts and the food grains are to be carried to the destinations for distribution among rationees from May to October and in case they not so carried, loss as well as inconvenience would be caused to the Government. 2 CM No. 8479/2019 in WP(C) No. 3004/2019

This application was filed on 31.10.2019, but objections to the same have not been filed by the petitioners. No one is present on behalf of the petitioners today. In case, the petitioners remain unrepresented on the next date and the objections are not filed, necessary orders will be passed regarding the vacation or the dismissal of the writ petition.

List writ petition along with this CM again on 27.07.2020.

(VINOD CHATTERJI KOUL) JUDGE JAMMU 20.07.2020 Meenakshi MEENAKSHI DEVI 2020.07.22 11:46 I attest to the accuracy and integrity of this document